- Ordinarily no child under the age of five should be admitted to a primary or junior basic school. The admission of new beginners must be completed each year before date not later than the last day of February to be determined by the District Education Officer concerned. When a child is admitted for the first time to a primary or junior basic school, the father or duly accredited guardian should accompany the child and should declare that the .child has never before attended any school. He should also, if the child has no horoscope, declare in writing the age of the child in years, months and days, calculated according to the English method.(G.O. no. 1695-E., dated the 17th September 1915.)Note. - (1) If the age declared by the father or guardian is in the opinion of the teacher not in accordance with the child's physical appearance he should point this out to the father or guardian. If the father or guardian adheres to his first declaration, the teacher should record it but should draw the attention of the Sub-Inspector to it at his next visit. If the Sub-inspector agrees with teacher he should add to the age-entry "appears to be X years old" and should initial the entry.(2)Admission after the date fixed should be allowed only in the case of pupils who have transfer certificate with them or who have by private study reached the stage of progress of justifying their admission in a particular class.(3)In the matter of admission the head of the institution is the competent authority but cases of late admission should be brought to the notice of the inspecting officer during his inspection so that he may be able to check up whether the exercise of the authority by the Headmaster has been reasonable. The District Education Officer is authorised to regulate late admissions with a view to increasing enrolments in schools. It is not desirable to allow students to be kept in schools without their formal enrolment which is a practise open to misuse.(G. O. no. 4095, dated the 12th September 1955.)
